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[Cites 5, Cited by 3]

Rajasthan High Court - Jaipur

Balaram Thr Lrs vs Jagdish Prasad Thr Lrs on 17 May, 2019

Author: Prakash Gupta

Bench: Prakash Gupta

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Revision Petition No. 139/2018

1.     Balaram S/o Sh. Durgalal Jaitwal, B/c Mahajan, R/o
       Barpada, Hindaun City, District Karauli Raj. (Deceased)
       Thr LRs
1/1.   Ishwarlal Jaitwal S/o Late Sh. Balaram Jaitwal, Aged
       About 69 Years, B/c Mahajan R/o Jyoti Nagar, Hindaun
       City, District Karauli Raj.
1/2.   Jagdish Prasad Jaitwal S/o Late Sh. Balaram Jaitwal,,
       Aged      About       63      Years,        (Department      Of   Forest
       Employee),b/c         Mahajan, R/o            Barpada,     Hindaun City,
       District Karauli Raj.
1/3.   Brahmanand Jaitwal S/o Late Sh. Balram Jaitwal, Aged
       About 57 Years, (L.i.c. Of India Employee),b/c Mahajan,
       R/o Sozat City, District Pali Raj.
1/4.   Pooranchand Jaitwal S/o Late Sh. Balaram Jaitwal, Aged
       About 53 Years, B/c Mahajan, R/o Barpada, Hindaun City,
       District Karauli Raj.
1/5.   Leela Devi D/o Late Sh. Balaram Jaitwal, Aged About 70
       Years, W/o Late Sh. Girraj Prasad Goyal, B/c Mahajan, R/o
       Nasiya Colony, Near Railway Fatak, Gangapur City, District
       Sawai Madhopur Rajasthan.
1/6.   Geeta Devi S/o Late Sh. Balaram Jaitwal, Aged About 61
       Years, W/o Sh. Rameshwar Lal Gupta, B/c Mahajan, R/o
       Guman Panta, Kota Raj.
1/7.   Lazza Devi D/o Late Sh. Balaram Jaitwal D/o Late Sh.
       Balaram Jaitwal, Aged About 50 Years, W/o Late Sh. Brij
       Mohan Gupta, B/c Mahajan, R/o Barpada, Hindaun City,
       District Karauli Raj.
2.     Govind S/o Sh. Haricharan Lal Jaitwal, Aged About 45
       Years, B/c Mahajan, R/o Barpada, Hindaun City, District
       Karauli Raj. (Deceased)
2/1.   Pista Devi W/o Alte Sh. Govind Prasad, Aged About 65
       Years, B/c Mahajan, R/o Barpada, Hindaun City, District
       Karauli Raj.
2/2.   Lakhan Jaitwal S/o Late Sh. Govind Prasad, Aged About
       38 Years, B/c Mahajan, R/o Barpada, Hindaun City,
       District Karauli Raj.


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2/3.   Vijay Alias Dabbu S/o Late Sh. Govind Prasad, Aged About
       36 Years, B/c Mahajan, R/o Barpada, Hindaun City,
       District Karauli Raj.
2/4.   Subhash Alias Kukki S/o Late Sh. Govind Prasad, Aged
       About 32 Years, B/c Mahajan, R/o Barpada, Hindaun City,
       District Karauli Raj.
2/5.   Shashi D/o Late Sh. Govind Prasad, Aged About 30 Years,
       B/c Mahajan, R/o Barpada, Hindaun City, District Karauli
       Raj.
3.     Gopal S/o Sh. Haricharan Lal Jaitwal, Aged About 63
       Years, B/c Mahajan,r /o Barpada, Hindaun City, District
       Karauli Rajasthan
4.     Rajendra S/o Sh. Haricharan Lal Jaitwal, Aged About 60
       Years, B/c Mahajan R/o Barpada, Hindaun City, District
       Karauli Raj.
5.     Laxmi Devi D/o Sh. Haricharan Lal Jaitwal, Aged About 61
       Years, B/c Mahajan, Varriya Wale, R/o Near Devi Store,
       Naya Bajar, Gangapur City, District Sawai Madhopur Raj.
6.     Lata Devi D/o Sh. Haricharan Lal Jaitwal, Aged About 55
       Years, W/o Sh. Rajulal, B/c Mahajan, Sewe Wale, R/o
       Nahar Road, Gangapur City, District Sawai Madhopur Raj.
7.     Meena Devi D/o Sh. Haricharan Lal Jaitwal, Aged About 48
       Years, B/c Mahajan, R/o Peeloda, Nahar Road, Gangapur
       City, District Sawaimadhopur Rajasthan.
8.     Archana Devi D/o Sh. Haricharan Lal Jaitwal, Aged About
       44 Years, W/o Sh. Vishnu Kumar Gupta, Khaju Halwai Ke,
       B/c Mahajan, R/o Saloda Road, Gangapur City, District
       Sawai Madhopur Raj.
                                        ----Petitioners/Defendants/Tenants
                                      Versus
1.     Jagdish Prasad Thr LRs S/o Sh. Mangilal Alias Mungaram,
       B/c Mahajan, R/o Hindaun City, District Karauli Raj.
                                                                  (Deceased)
1/1.   Smt. Dropati Devi W/o Late Sh. Jagdish Prasad, Aged
       About 74 Years, B/c Mahajan, R/o Pathak Pada, Hindaun
       City, District Karauli Raj.
1/2.   Suresh Chand S/o Late Sh. Jagdish Prasad, Aged About
       53 Years, B/c Mahajan, R/o Siyajiganj, Daulat Bhawan,
       Near Rambai Mansion, Baroda.


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1/3.   Pooran Chand S/o Late Sh. Jagdish Prasad, Aged About 43
       Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
1/4.   Laxman Prasad S/o Late Sh. Jagdish Prasad, Aged About
       38 Years, B/c Mahajan, R/o Pathak Pada, Hindaun City
       District Karauli Raj.
1/5.   Dinesh Chand S/o Late Sh. Jagdish Prasad, Aged About 37
       Years, B/c Mahajan, R/o Pathak Pada Hindaun City,
       District Karauli Raj.
1/6.   Ramesh Chand S/o Late Sh. Jagdish Prasad, Aged About
       35 Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
1/7.   Vishnu Chand S/o Late Sh. Jagdish Prasad, Aged About 31
       Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
1/8.   Prahlad Kumar S/o Late Sh. Jagdish Prasad, Aged About
       28 Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
1/9.   Rakesh Kumar S/o Late Sh. Jagdish Prasad, Aged About
       26 Years, B/c Mahajan R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
1/10. Maya Rani D/o Late Sh. Jagdish Prasad, Aged About 54
       Years, W/o Sh. Chandra Prakash Jindal, B/c Mahajan, R/o
       9   Barkat   Nagar,       Joshi      Colony,       Tonk      Fatak,       Jaipur
       Rajasthan.
1/11. Sharda Rani D/o Late Sh. Jagdish Prasad, Aged About 41
       Years, W/o Sh. Mukut Bihari Garg, B/c Mahajan, R/o Tulsi
       Chabutara,     Hanuman          Gali,     Chatta         Bajar,    Holi   Gate,
       Mathura.
1/12. Babita Rani D/o Late Sh. Jagdish Prasad, Aged About 33
       Years, W/o Sh. Rambabu, B/c Mahajan, R/o Sundardas
       Marg, Tel Mill, Dausa Raj.
2.     Mus. Shanti W/o Late Sh. Moolchand, Aged About 37
       Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
                                                                         (Deceased)
3.     Kailash Chand Goyal S/o Late Sh. Moolchand, Aged About
       49 Years, B/c Mahajan, R/o Pathak, Pada, Hindaun City
       District Karauli Raj.
4.     Mahesh Chand Goyal S/o Late Sh. Moolchand, Aged About

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       47 Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
5.     Rajendra Kumar Goyal S/o Late Sh. Moolchand, Aged
       About 45 Years, B/c Mahajan, R/o Pathak Pada, Hindaun
       City, District Karauli Raj.
6.     Govind Prasad Goyal S/o Late Sh. Moolchand, Aged About
       39 Years, B/c Mahajan, R/o Phathak Pada, Hindaun City,
       District Karauli Raj.
7.     Ramesh Chand Goyal S/o Late Sh. Moolchand, Aged About
       37 Years, B/c Mahajan, R/o Pathak Pada, Hindaun City,
       District Karauli Raj.
8.     Mus. Chanda D/o Late Sh. Moolchand, Aged About 63
       Years, B/c Mahajan, R/o M-63, Grater Kailash, Part-First,
       New Delhi.
9.     Mus. Asha D/o Late Sh. Moolchand, Aged About 51 Years,
       B/c Mahajan R/o F-221, Kamla Nagar, Agra.
10.    Sunita D/o Late Sh. Moolchand, Aged About 42 Years,
       W/o Sh. Manmohan, B/c Mahajan, R/o Near Sabji Mandi,
       Bayana, District Bharatpur Raj.
11.    Mus. Beena D/o Late Sh. Moolchand, Aged About 33
       Years, W/o Sh. Devendra Kumar Agarwal, B/c Mahajan,
       R/o 79/48, Shipra Path, Mansarover, Jaipur Rajasthan
                                     ----Respondents/Plaintiff/Landlords
For Petitioner(s)         :    Mr. Rahul Kamwar
For Respondent(s)         :    Mr. Vijay Pathak



           HON'BLE MR. JUSTICE PRAKASH GUPTA

                         Judgment / Order

17/05/2019

The present revision petition has been filed under Section 115 CPC challenging the order dated 30.05.2018 passed by Additional Civil Judge and Judicial Magistrate No.1, Hindaun City whereby application under Order 7 Rule 11 was dismissed.

Brief facts given rise to this revision petition are that the petitioners-defendants submitted an application under Order 7 (Downloaded on 06/06/2021 at 11:03:21 AM) (5 of 6) [CR-139/2018] Rule 11 CPC wherein it is stated that the suit was filed by the plaintiff-landlords for eviction of the defendants by giving statutory notice under Section 106 and 107 of the Transfer of property Act, whereas in view of Section 18 of Rajasthan Court Act, 2001 suits relating to landlords and tenants with regard to tenancy rights are to be tried only by the Rent Tribunal, therefore, the civil Court has no jurisdiction to try the present suit.

The application was resisted by the plaintiff by filing detailed reply wherein they denied the averments made in the application.

I have heard learned counsel for the parties. It is submitted by the learned counsel for the petitioners that the learned trial Court while passing the impugned order failed to consider the judgment dated 26.10.2017 passed by the Division Bench of this Court in D.B. Civil Reference No.1/2015: K. Ramnarayan Vs. Pokhraj, in which it was held that once the Rajasthan Control Act, 2001 was extended to the municipal areas, the civil Court has no jurisdiction to adjudicate a dispute between a landlord and a tenant. Therefore, the trial Court has no jurisdiction to try the present suit and the same be rejected under Order 7 Rule 11 CPC.

On the other hand, learned counsel for the non- petitioners-plaintiffs has submitted that the judgment passed in K. Ramnarayan (supra) was stayed by the Hon'ble Apex Court, therefore, the trial Court has jurisdiction to try the concern suit. It is also submitted that earlier also an application under Order 7 Rule 11 CPC was filed by the petitioners-defendants and the same was dismissed by the trial Court. Therefore, the present application is barred by constrictive res-judicata. (Downloaded on 06/06/2021 at 11:03:21 AM)

(6 of 6) [CR-139/2018] After making aforesaid submissions, both the learned counsel have jointly agreed that the trial Court may kindly be directed that it shall not pass final judgment in the suit.

In view of the above, the trial Court is directed to proceed further but shall not pass final judgment in the suit pending before it till an order is passed by the Hon'ble Apex Court in K. Ramnarayan's (supra) case.

The revision petition is disposed of accordingly.

(PRAKASH GUPTA),J Mohit Rohila /59 (Downloaded on 06/06/2021 at 11:03:21 AM) Powered by TCPDF (www.tcpdf.org)